Rukhmani Bai And Others vs Mohanlal And Others 5 Crmp/1337/2017 ... on 3 February, 2020

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Chattisgarh High Court

Rukhmani Bai And Others vs Mohanlal And Others 5 Crmp/1337/2017 ... on 3 February, 2020

Bench: Sanjay K. Agrawal

                               1

                                                              NAFR
        HIGH COURT OF CHHATTISGARH AT BILASPUR
                Second Appeal No. 277 of 2008
1. Rukhmani Bai W/o Nehru Lal Sahu, Aged about 46
  years, R/o Village Ghauvra, Tahsil Dhamtari, Distt.
  Dhamtari, Chhattisgarh.

2. Kaushaliya   Thakur   W/o       Phuleshwari    Singh   Thakur,
  Aged about 41 years, R/o Village Gariyavand, Tahsil
  Bariyaband, Distt. Raipur, Chhattisgarh.

3. Sushila Sahu W/ Sahukar Sahu, Aged about 34 years,
  R/o   Polekarra,    Present        Address     Near   Figeshwar
  Chowki, Tahsil Rajim, Distt. Raipur, Chhattisgarh.

                                                   Appellants

                          Versus

1. Mohanlal S/o Late Samaru Ram Sahu, Aged about 36
  years.

2. Narayan Sahu S/o Late Samaru Ram Sahu, Aged about
  32 years.

  Both R/o Village Baruka, Tahsil Gariyaband, Distt.
  Raipur, Chhattisgarh.

3. Raj Kumari D/o Late Samaru Ram Sahu, Aged about 44
  years, R/o VillageKuderadadar, Tahsil Gariyaband,
  Distt. Raipur, Chhattisgarh.

4. Foolji Sahu, S/o Samaru Sahu, Aged about 55 years,
  R/o Village Gond, Tahsil Gariyaband, Distt. Raipur,
  chhattisgarh.

5. Bahur Sahu, S/o Samaru Sahu, Aged about 55 years,
  R/o Village Gond, Tahsil Gariyaband, Distt. Raipur,
  Chhattisgarh.

6. Indal S/o Lakhan Sahu.

7. Dhanush S/o Lakhan Sahu.

8. Pureen D/o Lakhan Sahu.
                                              2

      9. Geeta D/o Lakhan Sahu.

     10. Kushli Wd/o Lakhan Sahu.

            Respondents      No.    6   to       10   are    R/o     Village     Gond,

Tahsil Gariyaband, Distt. Raipur, Chhattisgarh.

11.State of Chhattisgarh, through Collector Raipur, Distt. Raipur, Chhattisgarh.


                                                                    Respondents


    For Appellants            :    None
    For Respondents           :    Mr. Nitesh Jain, Advocate
    For State                 :    Ms. Shivali Dubey, Panel Lawyer

Hon'ble Shri Justice Sanjay K. Agrawal Order on Board 03/02/2020

1.The Matter was adjourned by this Court from 29/08/2019 till the last date of hearing i.e. 22/01/2020 on account of the fact that Mr. L.C. Das, learned counsel for the appellants was reported to be on adjustment.

2.Today also the matter was called up twice for hearing but none appeared for the appellants in two rounds. In these circumstances, this Court has no other option but to dismiss the second appeal for want of prosecution.

3.Accordingly, the second appeal stands dismissed for want of prosecution.

Sd/ (Sanjay K. Agrawal) Judge Harneet

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